Section 26 in The Building And Other Construction Workers '(Regulation Of Employment And Conditions Of Service) Central Rules, 1998
26. Conditions of registration.
(1)Every certificate of registration issued under rule 24 shall be subject to the following conditions, namely:-(a)the certificate of registration shall be non-transferable;(b)the number of workmen employed as building workers in an establishment shall not, on any day, exceed the maximum number specified in the certificate of registration; and(c)save as provided in these rules, the fees paid for the grant of registration certificate shall be non-refundable.(2)The employer shall intimate the change, if any, in the number of workmen or the conditions of work [online on the web-portal specified in sub-rule (1) of rule 23] [Substituted 'to the registering officer' by Notification No. G.S.R. 828(E), dated 4.9.2018 (w.e.f. 19.11.1998).] within fifteen days.(3)The employer shall, before thirty days of the commencement and completion of any building or other construction work, submit a written notice to the Inspector, having jurisdiction in the area where the proposed building or other construction work is to be executed, intimating the actual date of the commencement or, as the case may be, completion of such building or other construction work in Form IV annexed to these rules.(4)The certificate of registration of an establishment shall be valid only for such building and other construction work carried out by such establishment for which intimation required under sub-rule (3) has been given.(5)A copy of the certificate of registration shall be displayed at the conspicuous place at the premises where the building and other construction work is being carried on.
